WESTERN ELECTRICITY SUPPLY CO. OF ORISSA LTD Vs. M/S. BABA BAIJANATH ROLLER AND FLOUR MILL P. LTD.
LAWS(SC)-2014-3-59
SUPREME COURT OF INDIA (FROM: ORISSA)
Decided on
March 26,2014
Western Electricity Supply Co. Of Orissa Ltd
Appellant
VERSUS
M/S. Baba Baijanath Roller And Flour Mill P. Ltd.
Respondents
Referred Judgements :-
MADHYA PRADESH ELECTRICITY BOARD VS. BASANTIBAI [REFERRED TO]BELWAL SPINNING MILLS LIMITED VS. U P STATE ELECTRICITY BOARD [REFERRED TO]
J M D ALLOYS LIMITED VS. BIHAR STATE ELECTRICITY BOARD [REFERRED TO]
STATE OF W B VS. RUPA ICE FACTORY P LTD [REFERRED TO]
SUB DIVISIONAL OFFICER PRIVATE UHBVNL VS. DHARAM PAL [REFERRED TO]
Cited Judgements :-
VINOD KUMAR VS. DAKSHIN HARYANA BIJLI VITRAN NIGAM LTD. [LAWS(P&H)-2014-5-678] [REFERRED TO]VINODBHAI MULJIBHAI KAKKAD VS. ELECTRICAL INSPECTOR [LAWS(GJH)-2017-4-259] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)This appeal is directed against an order dated August 3, 2010 passed by the High Court of Orissa allowing the writ petition filed by the respondent, quashing the bill issued by the appellant for a sum of Rs. 5,10,930/- as well the notice of disconnection dated October 5, 2010.
(3.)The respondent-writ petitioner is a registered company, inter alia, carrying on its business under the name and style of M/s. Baba Baijnath Roller and Flour Mill Pvt. Ltd., having installed a Mill in the district of Jharsuguda and is the consumer of the appellant herein.
(2.)This appeal is directed against an order dated August 3, 2010 passed by the High Court of Orissa allowing the writ petition filed by the respondent, quashing the bill issued by the appellant for a sum of Rs. 5,10,930/- as well the notice of disconnection dated October 5, 2010.
(3.)The respondent-writ petitioner is a registered company, inter alia, carrying on its business under the name and style of M/s. Baba Baijnath Roller and Flour Mill Pvt. Ltd., having installed a Mill in the district of Jharsuguda and is the consumer of the appellant herein.
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